SANTISILA WADEKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This is an application under Sec. 439 of Cr.P.C. in connection with Dasamantpur P.S. Case No.64 of 2017 corresponding to C.T. Case No. 105 of 2017 pending in the Court of learned Addl. Sessions Judge, Koraput for offences punishable under Sec. 302/201/34 of the Indian Penal Code.